Section 3 in The Bihar Saw Mills (Regulation) Act, 1990
3. Appointment of Licensing Officer.
- The State Government may, by notification-(1)appoint an officer not below the rank of Divisional Forest Officer to be Licensing Officer for the purpose of this Act;(2)define the local limits within which a Licensing Officer shall exercise the powers conferred and perform the duties imposed on him by or under this Act.
